Dhoraji Nagarpalika Through ... vs Jitendra Kishanbhai Sondarava
2022 Latest Caselaw 2163 Guj

      C/SCA/5450/2021                            ORDER DATED: 23/02/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 5450 of 2021
==========================================================
            DHORAJI NAGARPALIKA THROUGH CHIEF OFFICER
                              Versus
                 JITENDRA KISHANBHAI SONDARAVA
==========================================================
Appearance:
MR PANKAJ R DESAI(3120) for the Petitioner(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1,2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                   Date : 23/02/2022
                    ORAL ORDER

1. Learned advocate Mr.Pankaj R. Desai, appearing for the petitioner has very fairly admitted before this Court that the issue is covered by the judgment of the Division Bench of this Court in the Case of Manager, Naiz Cinema Vs. Vasantben Rameshbhai Ghumadiya, reported in 2011 III CLR 508, wherein the Division Bench has held that the Labour Court can grant interest in case of delayed payment of wages to the workman under the proceedings initiated under Section 33C(1)(2) of the Industrial Disputes Act, 1947 (I.D.Act.).

2. He has submitted that the amount of Rs.83,448/- with interest, has already deposited with the Labour Court, Rajkot.

3. Under the circumstances, this writ petition is disposed of as withdrawn as the issue is covered, as fairly admitted by the learned advocate for the petitioner. Notice is discharged.

4. It will be open for the respondent workman to withdraw the aforesaid amount deposited before the Labour Court, Rajkot and the Labour Court, Rajkot shall disburse the said amount to the concerned workman after due verification.

(A. S. SUPEHIA, J) MAHESH BHATI/64